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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(a) in The Orissa Offices of Village Police (Abolition) Act, 1964

(a)"appointed date" in relation to any village police means such date as the State Government may appoint in that behalf and different dates may be so appointed in respect of different village police in different areas;